Rudransh S/O Hanumant Corpade vs State Of Rajasthan
2021 Latest Caselaw 3292 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                                 11459/2021

Rudransh S/o Hanumant Gorpade, R/o House K.20/4 Railway
Police Line Behind Sasoon Hospital Pune Maharashtra (At Present
In Central Jail Bharatpur)
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s) : Mr. Vijayant Nirwan, through VC For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

29/07/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 368/2020 was registered at Police Station

Chiksana, District Bharatpur for offence under Sections 420, 406 &

379 of I.P.C.

3. It is contended by counsel for the petitioner that complainant

and petitioner were working together. As per the FIR, some

amount as loan was given to petitioner. It is also contended that

the allegation is that petitioner has stolen a vehicle. It is further

contended that vehicle has been recovered. Petitioner is not

having any criminal antecedents.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-11459/2021]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the bail application.

7. This bail application is accordingly allowed and it is directed

that accused petitioner shall be released on bail provided he

furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /63

Powered by TCPDF (www.tcpdf.org)